BIPIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been preferred for the following reliefs:-

(3.) During the pendency of this writ application, the petitioner has filed I.A. No.95 of 2018 praying for quashing of the order dated 27.12.2017 contained in letter no.1166(B) whereby and whereunder the respondent no.3 was pleased to communicate the decision of the departmental committee to suspend the registration of the petitioner as a class I contractor for one year in purported exercise of his power under Rule 11(a) (vii) of the Bihar Contractor Enlistment Rule 2007 and debarred the petitioner from participating in any future tender. Another Interlocutory Application being I.A. No.5606 of 2018 has been filed for quashing the work order dated 13.06.2018 as contained in letter no.1081 issued by the Superintending Engineer, Building Construction Department, Building Circle, Gaya issued in favour of one Surendra Prasad & Company, Anandpura, Nawada for execution of the work namely construction of Block Cum Circle Office Cum Residential Building, Pakaribarawan.